Bikki Raveendra Babu, Member - (1.) Learned Advocate Ms. Natasha Sutaria present for Applicant/ Operational Creditor.
(2.) None present for Respondent. Proof of dispatch and service of copy of application on Respondent filed. It is noticed that Applicant not complied with section 9 (c) of the Code.
(3.) Applicant is directed to comply with section 9 (c) of the Code. Applicant counsel is informed accordingly and it amounts to notice under the proviso to section 9 (5) of the code.;